KAMROON BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioner in connection with an FIR No.59/2021, registered at Police Station Rol, District Nagaur, wherein she is charged for offences punishable under Ss. 498-A & 306 IPC.

(2.) It is contended on behalf of petitioner that petitioner is maternal grandmother-in-law of deceased. During the course of investigation, prosecution has not submitted any evidence which indicates that the deceased was abated by the petitioner to commit suicide. He further submits that after completion of investigation, when police submitted charge-sheet it was found that there was quarrel of domestic affair between petitioner and co-accused Shamsher Khan with the deceased and when deceased was not allowed to visit her parental home, she committed suicide. It is further stated that the petitioner is a lady and seeking indulgence of bail as per proviso under Sec. 437 Cr.P.C.

(3.) Per contra, learned Public Prosecutor as well as learned counsel for the complainant opposed the bail application and stated that there are ample evidence against the petitioner that she alongwith co-accused tortured deceased.